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Judgment
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 246/2020
Registered at Police Station, Sultanpur, District Kota for the offence(s) under Section 379 of IPC (in FIR) and under Section 379, 420 of IPC.
Counsel for the petitioners submit that the petitioners have been falsely implicated in this matter. Counsel further submits that the case is triable by
the First Class Magistrate and the recovery has already been effected and the challan has already been presented in the court. Counsel further
submits that the conclusion of trial may take long time. Counsel further submits that the petitioners are in custody since 30.12.2020.
Learned Public Prosecutor has opposed the bail application.
Considering the material on record and taking into account the facts and also considering the period of custody and circumstances of the case and
without expressing any opinion on the merits of the case, this petition is allowed. Petitioners be admitted to regular bail subject to satisfaction of the
trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.